Section 53A in Grant-in-Aid Code of the Tamil Nadu Educational Department
53A. Priority list of approved works.
- The Director will maintain a list of works approved by him from a technical point of view. But the inclusion of a work in the list referred to implies no sort of liability on the part of Government legal or moral for making a grant though managements will not be precluded thereby from applying for a grant after buildings are completed. The Director will each, year recommend for the consideration of Government such new schemes out of the list as he considers deserving of grant and will authorize payments of grant under specific sanction of Government in each case out of the funds placed at his disposal for the purpose.A scheme included in the list referred to above shall be expunged from it, if the work of construction, or the purchase or acquisition of land or building is not complete within three years from the date of its inclusion. Extension of this time limit may be granted by the Director in special cases for valid reasons accepted by him.
